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M.D. Thomas vs Asst. General Manager S.B.I. . on 4 August, 2014

Æ    ITEM NO.49                               COURT NO.11                    SECTION XIA

                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

    Petition(s) for Special Leave to Appeal (C) No(s). 9201/2013
    (Arising out of impugned final judgment and order dated 29/01/2013 in
    WA No. 141/2013 passed by the High Court Of Kerala At Ernakulam)

    M.D. THOMAS                                                             Petitioner(s)

                                                     VERSUS

    ASST. GENERAL MANAGER S.B.I. & ORS.                                     Respondent(s)
    (With interim relief and office report)

    WITH
    SLP(C) No. 16583/2013
    (With appln.(s) for Interim Relief and Office Report)

    Date : 04/08/2014 These petitions were called on for hearing today.

    CORAM :
                                HON’BLE MR. JUSTICE RANJAN GOGOI
                                HON’BLE MR. JUSTICE M.Y. EQBAL

    For Petitioner(s)                      Mr.    V.Giri,Sr.Adv.
                                           Mr.    Dileep Pillai,Adv.
                                           Mr.    Ajay K.Jain,Adv.
                                           Mr.    Atul Shankar Vinod,Adv.
                                           Mr.    M. P. Vinod ,Adv.

                                           Mr. Renjith B.Adv.
                                           Mr. Zulfiker Ali,Adv.
                                           Mr. P. George Giri ,Adv.

    For Respondent(s)                      Mr.    Sanjay Kapur ,Adv.
                                           Ms.    Lekha Vishwanath,Adv.
                                           Ms.    Priyanka Das,Adv.
                                           Mr.    Anmol Chandan,Adv.

                             UPON hearing the counsel the Court made the following
                                                O R D E R

SLP(C)No. 9201 of 2013 The order dated 14.07.2014 has not been complied with Signature Not Verified Digitally signed by Madhu Bala by the petitioner. The special leave petition is dismissed.

Interim order granted by this Court shall stands vacated.

...2/-

It is submitted by the learned counsel appearing on behalf of the Bank that there is a shortfall of about Rs.2,00,000/-(Rupees two lakh) in complying with the terms of the order dated 14.07.2014 passed by this Court.

Four weeks’ time is granted to the petitioner to deposit the balance amount.

 Interim order shall continue.

(MADHU BALA)                              (SNEH LATA SHARMA)
COURT MASTER                                COURT MASTER